Section 10(4)(ii) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

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State of Maharashtra - Subsection

Section 10(4)(ii) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

(ii)difference in the tax assessed under section 8 or reassessed under section 9 for any period and the sum already paid by the person in respect of such period, and

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State of Maharashtra - Subsection

Section 10(4)(ii) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987